Kerala High Court
Rangan Annapoorna vs State Of Kerala on 9 October, 2017
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 25TH DAY OF OCTOBER 2017/3RD KARTHIKA, 1939
Crl.MC.No. 6858 of 2017 ()
---------------------------
CRIME NO. 717/2011 OF VATTIYOORKAVU POLICE STATION,
THIRUVANANDAPURAM
PETITIONER(S)/ACCUSED:
---------------------
RANGAN ANNAPOORNA
GREEN VALLEY, T.C. 34/583
VINAYAK NAGAR, ARAPURA
VATTIYOORKAVU, TRIVANDRUM.
BY ADVS.SRI.R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENT(S)/RESPONDENTS/ DE-FACTO COMPLAINANT:
------------------------------------------------
1. STATE OF KERALA
REP. BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA THROUGH S.I OF POLICE,
VATTIYOORKAVU- 690 513
2. CHANDRIKA
AGED 61 YEARS,
W/O.SUDHAKARAN PANICKER
KRISHNASREELAKOM,
ENNIKKARA, THIRUVANANTHAPURAM- 695 043.
3. SHARMILA
AGED 43 YEARS
D/O.CHANDRIKA,
KRISHNA SREELAKOM, ENIKKARA
THIRUVANANTHAPURAM- 695 043.
R2,3 BY ADV. SRI.S.ANIL (PADINJAREKOTA)
R BY PUBLIC PROSECUTOR:SRI T R RANJITH
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
25-10-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 6858 of 2017 ()
APPENDIX
PETITIONER(S)' EXHIBITS
ANNEXURE A1 COPY OF THE FIR
ANNEXURE A2 COPY OF THE AFFIDAVIT OF THE 2ND RESPONDENT
ANNEXURE A3 COPY OF THE AFFIDAVIT OF THE 3RD RESPONDENT DATED
THIS THE 9TH OCTOBER 2017.
RESPONDENT(S)' EXHIBITS:NIL
True Copy / P A to Judge
SUNIL THOMAS, J.
=================
Crl.M.C.No.6858 of 2017
=================
Dated this the 25th day of October, 2017
ORDER
Petitioner herein is the sole accused in Crime No.717 of 2011 of Vattiyyorkavu Police Station for offences punishable under sections 66, 66(A), (C) and 67 of the Information Technology Act.
2. It was alleged by the de facto complainant that the accused hacked the email id of the daughter of the de facto complainant and that of her husband and sent vulgar messages as if they were sent by one party to the other. Complaint was laid, crime was registered and the petitioner herein was arrayed as the accused. Investigation is progressing. Petitioner has approached this Court invoking section 482 Cr.P.C on a premise that the disputes have now been resolved between the parties. It is also stated that the petitioner herein is the sister- in-law of the daughter of the de facto complainant.
3. Learned counsel for the second and third respondents, who are the de facto complainant and her daughter, have filed separate affidavits as Annexures-2 and 3 reiterating the settlement. Learned Public Prosecutor on instructions submitted that the parties have resolved their dispute and reported the matter to the police. It appears that, though the conduct of the petitioner herein Crl.M.C.6858/17 2 has to be viewed seriously, it arose from a family dispute. Parties are close relatives. Having considered these facts, I am inclined to invoke the jurisdiction under section 482 Cr.P.C in the interest of justice and since no larger issue of public importance arises in this case.
In the result, Crl.M.C is allowed. All further proceedings arising from Crime No.717 of 2011 of Vattiyyorkavu Police Station stand quashed.
Sd/-
SUNIL THOMAS Judge Sbna/25/10/17 True Copy / P A to Judge